Section 4 in Rajasthan Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019
4. Use of specially designed and fabricated cash van.- (1) No private security agency
shall provide private security or private security guards to a Bank or a cash handlingagency for cash transportation activities, unless such activities are carried out in asecured cash van, which complies with the conditions for design and specificationspecified in the First Schedule, owned by it or owned by the Bank or the cash handlingagency, as the case may be.(2)No taxi or hired vehicle shall be used for cash transportation activities by the privatesecurity agency:Provided that a vehicle which is on long term contract with the private security agencyor Bank or cash handling agency and the vehicle complies with the conditions for designand specification laid down under sub-rule (1) may be used by the private securityagency:Provided further that in case of any remote location where private security agencies arenot present and not serviced by a currency chest, any vehicle at such location may beused as an exception under the strict security control and support of the local police.
